SAND PLAST (INDIA) LTD. Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) The applicant-Delhi Development Authority (hereinafter referred as 'the DDA') has filed the present application under Section 460(6) of the Companies Act, 1956 read with Rule 9 of the Companies (Court) Rules, 1959 for seeking appropriate directions for reversal of attachment and release of land from the custody of the respondent-Official Liquidator - admeasuring 7.0 Acres situated near CNG Petrol Pump, Opposite Indraprastha Park, Gate No.4, Outer Ring Road, New Delhi.

(2.) The applicant has pleaded that the applicant is a body corporate, established by the Central Government under the provisions of the Delhi Development Act, 1957 for carrying out the functions of promotion and securing the development of Delhi.

(3.) The applicant has further pleaded that M/s.Sand Plast (hereinafter referred as 'the Company') was registered under the Companies Act, 1956, having its registered office at Jaipur and Head Office at New Delhi. The said Company was declared to be wound up in terms of Section 433(e) of the Companies Act, 1956 by the order of this Court dated 18.03.2020 passed in S.B.Civil Company Petition No.9/1997 and the respondent is Official Liquidator appointed by this Court vide order dated 18.03.2020 in winding up petition.